B.RATHI Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This Criminal Original Petition is filed for direction to the second respondent to give police protection to the petitioner and her husband and their family based on the petitioner's representation dtd. 10/10/2025.

(2.) The learned counsel for the respondents 4 and 5 would submit that the respondents 4 and 5 would not interfere in the matrimonial affairs of their daughter, the petitioner herein, who has married one Yuvaraja.

(3.) The respondents 4 and 5 are present before this Court in person and would confirm that they would not disturb the petitioner in any manner.